Manoj Kumar Lath vs State Of Odisha & Ors. .... Opposite ...
2025 Latest Caselaw 7564 Ori

Orissa High Court

Manoj Kumar Lath vs State Of Odisha & Ors. .... Opposite ... on 25 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      W.P.(C) No.11067 of 2025
                                      Manoj Kumar Lath                 ....            Petitioner(s)
                                                                        Mr. Amit Prasad Bose, Adv.
                                                                 -versus-
                                      State of Odisha & Ors.           ....        Opposite Party (s)
                                                                        Mr. Debashish Nayak, AGA
                                                                       Mr. Jugal Kishore Panda, Adv.
                                               CORAM:
                                               HON'BLE DR. JUSTICE S.K. PANIGRAHI

                                                                 ORDER

Order 25.04.2025 No.

01. 1. This matter is taken up through hybrid arrangement.

2. In filing this Writ Petition, the Petitioner being an

encroacher has challenged the impugned notice of eviction

dated 16.04.2025 vide Annexure-1 as the same has not been

issued in terms of the judgment dated 01.02.2024 passed in

W.P.(C) No.24066 of 2023 with batch of cases vide Annexure-

2 and also the order dated 04.03.2024 passed in W.P.(C)

No.4496 of 2024 with batch of cases.

3. Heard learned counsel for the Petitioner.

4. Let notice be issued to the Opposite Parties.

5. Learned counsel for the State waives of notice on behalf of

the Opposite Party Nos.1, 3 to 6. Let five spare copies of the

brief be served on the learned counsel for the State within

three working days hence.

6. Let the learned counsel for the Petitioner also serve an

Designation: Personal Assistant Reason: Authentication extra copy of the brief on Mr. Jugal Kishore Panda, learned Location: High Court of Orissa Date: 25-Apr-2025 18:20:26

counsel who usually appears on behalf of the Bargarh

Municipal Council/ Opposite Party No.2 within three

working days hence. He is also directed to take instruction in

this matter.

7. List this matter alongwith its other connected cases on 25th

June, 2025.

8. Issue notice as above.

9. As an interim measure, it is directed that no coercive

action shall be taken against the Petitioner pursuant to the

impugned notice of eviction dated 16.04.2025 vide

Annexure-1 till the next date of listing of this matter.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 25-Apr-2025 18:20:26